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[Cites 0, Cited by 2] [Section 17(2)] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(2)(b) in The West Bengal Premises Tenancy Act, 1956.

(b)having regard to the provisions of this Act, make, as soon after the preliminary order as possible, a final order determining the rate of rent and the amount to be deposited in court or paid to the landlord and either fixing the time within which the amount shall be deposited or paid or, as the case may be, directing that the amount already deposited or paid be adjusted in such manner and within such time as may be specified in the order.]